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Telangana High Court
The State Of Telangana vs Meera on 1 December, 2025
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
AND
THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN
I.A.No.1 of 2025
In/and
WRIT APPEAL No.1201 OF 2025
Dated: 01.12.2025
Between:
The State of Telangana,
Rep., by its Principal Secretary,
School Education Department,
Secretariat, Hyderabad and others.
... Appellants
AND
Meera and another.
... Respondents.
JUDGMENT:
Mr. Santhapur Satyanarayana Rao, learned Government
Pleader for Services-I for the appellants.
Mr. B. Ashok, learned counsel for respondent No.1/writ
petitioner.
2. This appeal by the State of Telangana suffers from a delay
of 380 days. To explain the same, I.A.No.1 of 2025 has been
filed. Paragraph 4 of the said I.A. quoted hereunder contains
the explanation.
"It is submitted that, the orders of the Hon'ble
High Court was received on 29.11.2024. The matter was
addressed to the Director of School Education on
29.11.2024. The Director of School Education in turn
addressed the matter to the Government on 06.01.2025.
The Government requested to file Writ Appeal on
29.01.2025. The District Educational Officer was
requested to furnish records for preparing Writ Appeal
on 19.02.2025. The O/o the District Educational Officer
has submitted the records after obtaining the necessary
documents from the management of the school on
17.03.2025. After perusal of the records, a draft grounds
of Writ Appeal is prepared on 27.04.2025. Thereafter,
there was vacation for Hon'ble Court from 02.05.2025 to
08.06.2025. After reopening of the Hon'ble Court, the
draft was sent to Hon'ble G.P office on 10.06.2025 for
perusal and approval. The draft Writ Appeal was
approved by the Government Pleader on 08.07.2025.
Again the fair grounds of Writ Appeal were prepared on
12.09.2025 for filing the appeal in the Hon'ble High
Court and in the interregnum the delay of (380) days
were occurred which is neither willful nor wanton but for
the reasons stated above and as such the same may be
viewed leniently, If the delay is not condoned the
Petitioners/Appellants herein will be put to lot of
hardship."
3. Learned counsel for the appellants submits that the
learned writ Court has directed the respondent State therein to
reconsider the case for approval of the petitioner's appointment
and thereafter, her absorption into the aided post. He has
referred to another judgment rendered by the learned appellate
Court in W.A.No.90 of 2025 dated 26.03.2025, which,
according to him, is in similar circumstances.
4. Learned counsel for respondent No.1/writ petitioner has
filed an objection to the delay condonation application taking
strong objection to the grounds urged.
5. We have considered the submissions of the learned
counsel for the parties.
6. On perusal of the interlocutory application, we find that
except paragraph 4 which reflects the usual movement of the
file through different desks, there is no justifiable cause to
explain such a huge delay of 380 days in filing the instant
appeal. We are therefore not inclined to condone the delay.
7. Further, on perusal of the impugned judgment, we find
that the learned writ Court has after setting aside the impugned
order dated 12.10.2020 directed the respondent State to
reconsider the case of the petitioner therein in the light of the
proposals of respondent No.5 which is the High School in the
matter of petitioner's appointment and thereafter, her
absorption into the aided post. Therefore, the learned writ
Court has left it open to the respondents/appellants herein to
take a decision upon such reconsideration.
8. Taking into the overall view of the matter, this Court finds
that no interference is required in the instant appeal.
9. Accordingly, I.A.No.1 of 2025 is dismissed and
consequently, the writ appeal is also dismissed. There shall be
no order as to costs.
Miscellaneous applications pending, if any, shall stand
closed.
______________________________________
APARESH KUMAR SINGH, CJ
______________________________________
G.M.MOHIUDDIN, J
Date: 01.12.2025
ES
